Section 7 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
7. The amount of compensation shall be debited to the head "65.- Payment of Compensation to Landholders on the Abolition of Malguzari System" and interest to the head "22. - Interest on Debt and Other Obligations - Interest on Compensation to Malguzars".
